Andhra Pradesh High Court - Amravati
Gadde Lakshmana Rao vs The State Of Andhra Pradesh on 13 February, 2025
lN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATl
(SPECIAL ORIGINAL JURISDICTION)
THURSDAY, THE THIRTEENTH DAY OF FEBRUARY,
TWO THOUSAND AND TWENTY FIVE
:PRESENT:
HONOURABLE SMT JUSTICE V.SUJATHA RE
W.P. Nos.15026,16982,17008,17009,17011] 17023,19744,19745119746,
19751] 19752,19753,19755119756,19767,19798,19801,19873] 19878,
19881 I 19950,19959119960 of 2024
WRIT PETITION NO: 15026 OF 2024
Betwee n :
M/s. Hayagreeva Farms and Developers, A registered Partnership firm under
the provisions of Indian Partnership Act,1932, Having its Office at Door.No.6
2020/1, FIat.No.502, 4th Floor, Sukshetra East Point, East Point Colony,
Visakhapatnam 530017, Rep. by the Power of Attorney/ Agent
G.Venkateswara Rao, Aged 44 years, S/o. G. Janardhana Rao,
. NPetitioner
AND
1. The State ofAndhra Pradesh, Rep. by its Prl.Secy, Department of MA &
UD, Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Greater Vishakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. Vishakhapatnam Metropolitan Region Development, Authority
Visakhapatnam, Rep by Metropolitan Commissioner
4. The State of Andhra Pradesh, Rep. by its Prl.Secy, Department of
Revenue, Secretariat, VelagaPudi, Amaravati, Guntur District
5. The District Collector of Visakhapatnam, Visakhapatnam.
6. The Revenue Divisional Officer,Bheemunipatnam, Visakhapatnam
7. The Tahsildar,Visakhapatnam Rural, Visakhapatnam
8. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years,
Occ.'Business, R/o D.No.2349/1, Krishna Poultries, Old Dairy Farm,
Adarsh Nagar, Visakhapatnam
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the cl'rcumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate writ or order or direction more particularly
in the nature of Writ of Mandamus declaring the action of the Respondents
more particularly the action of more particularly the action of Respondent No.2
herein in issuing proceedings vide B.A.NO.1086/3960/B/ZlrvDAI2021 (e
office299800) dated 06.07.2024 (Served upon the Petitioner on ll.07.2024)
by which the Building permission granted to the petitioner is kept in abeyance
and further directing the Petitioner to stop the work and not to proceed with
any further construction activity as being illegal, arbitrary, unjust, without
jurisdiction, violative of Principles of Natural Justice, violative of the provisions
of the Greater Hyderabad Municipal Corporation Act, 1955, Contrary to the
Order Dt. 14.03.2022 of this Hon'ble Court in W.P.No.6394 of 2022, and
violative of Articles 14, 21 and 300A of the Constitutl'on of India and
Consequently, set aside the proceedings vide B.A.No.1086/3960/B/ZIA
DA/2021 (eoffice299800) dated 06.07.2O24 (Served upon the Petitioner on
ll.07.2024) issued by the Respondent No.2;
lANO: 1 OF2024:
__
Petition under Section 151 of CPC is filed praying that inthe
circumstances stated in the affidaivit` filed in support of the writ petition, the
High Court may be pleased to suspend the operation of proceedings vl'de
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice 299800) dated 06.07.2024
(Served upon the petitioner on ll.07.2024) issued by Respondent No.2,
Pending disposal of WP.No.15026 of 2024, on the file of the High Court.
IA NO: 2 OF 2024..
Petition under section 151 of CPC is filed prayl'ng that inthe
circumstances stated in the affl'davit filed in support of the wrl't petition, the
High Court may be pleased to Direct the Respondents not to interfere with
construction activity being undertaken by the petitioner in schedule property
admeasurI'ng an extent Of Ac.12.51 cents in Sy.No.92/3 of Endada Village,
Visakhapatnam Rural MandaI, Visakhapatnam District, pending disposal of
WP.No.15026 of 2024, on the file of the High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court order dated
26.07.2024101.08.2024108.08.2024122.08.2024, 12.09.2024I 21.10.2024I
14.ll.2024, 28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 &
06.02.2025 made herein and upon hearI'ng the arguments of Sri Ajay Kumar
Kanaparthi, Advocate for the petitioner and GP for MunI'CiPal Administration &
urban Development for the Respondent No.1 and Sri K.Madhava Reddy,
Standing Counsel for the Respondent No.2 and Sri V.SuryaKiran, Standina
Counsel for the Respondent No.3 and GP for Revenue for the Respondent
Nos.4 to 7l'
!!£BLT PETITION NO: 16982 OF2Q2±
Betwee n :
Javvadi Gopala Krishna Murthy, S/o Late Sri J Krishna Rao, Aged about 66
years R/o PIot No.18, Justice Colony, Road No.10, Banjara Hills, Hyderabad
500034.
PetitIOner
AND
1. The State of A.P., Rep. by its PrI.Secy.Department of MA& UD,
Secretariat.velagapudi, Amaravati, Guntur District.
2. The Greater Vl'sakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4th Floor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, S/oRama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petitlon under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
Pending between the Respondent Nos.3& 4 as being illegal, arbitrary, uniust!
violative of Principles of Natural Justice, violative of the provisions of the
Greater Hyderabad Municipal Corporation Act,1955 and violative of Articles
14, 21 and 300A of the Constitution of India and consequently set aside the
Proceedings Vide B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated
06.07.2024 issued by the Respondent No.2.
IA NO: 1 OF 2024.
_
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 16982 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petitl'on and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU
YASHWANTH, Advocate for the petitioner and of GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respondent No.1 and of SRI J.DILEEP KUMAR,
Advocate for the Respondent No.2+and of SRI SRINIVAS RAO BODDULURl,
Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO: 17008 OF 202±
Betwee n :
Mullapudi Anasuya, W/o Mullapudi Venkata Rao, Aged about 78 years R/o H
No 220, 1st Ward, Near Cinema Hall Center, Jangareddygudem MandaI,
Lakkavaram, West Godavari534451.
Petitioner
AND
1. The State of A.P., Rep. by its PrI.Secy.Department of MA& UD,
Secretariat.velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municl'paI Corporation, Vishakhapatnam,
Rep by its Commissl'oner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
FIat.No.502, 4th FIoor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna PoultrI'eS, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate writ or order or dlrectI'On more Particularly
in the nature of 'Writ of Mandamus' declaring the actI'On Of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B.A No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any futher construction activity solely because of the civil disputes
pending between the Respondent Nos.3& 4 as bel'ng illegal, arbitrary, unjust,
violative of Principles of Natural Justice, vio]ative of the provisions of the
Greater Hyderabad Municipal Corporation Act,1955 and violative of Articles
14, 21 and 300A of the Constitution of India and Consequently set aside the
Proceedings Vide B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated
06.07.2024 Issued by the Respondent No.2.
_
[ANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 17008 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of sri Kalepu Yashwanth,
Advocate for the Petitioner and of GP for MuncipaI Admn and Urban Dev AP
for the Respondent No.1 and 6r+Sri J.Dileep Kumar, Advocate for the
Respondent No.2 and of Sri Srinivas Rao Bodduluri, Advocate for the
Respondent Nos.3 & 4.
WRIT PETITION NO: 17009 OF 2024_
Between:
Kuchipudi Satyanarayana, S/o Ramarao, Aged about 62 years R/o D No 257,
Tanuku Mandalam, Maddapuram, West Godavari534146.
Petitioner
AND
1. The State of A.P., Rep. by its PrI.Secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravatl', Guntur District.
2. The Greater VIsakhapatnam Municipal Corporation, VIshakhapatnam,
Rep by its Commissioner. `
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
VIsakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, VIsakhapatnam.
Respondents
Petition under Artlcle 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 I'n abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activIty solely because of the civil disputes
pending between the Respondent Nos.3& 4 as being illegal, arbitrary, unjust,
violative of Principles of Natural Justice, violative of the provisions of the
Greater Hyderabad Municipal Corporation Act,1955 and violative of Articles
14, 21 and 300A of the Constitutlon of India and Consequently set aside the
proceedings vide B.A.No.1086/3960/BZlrvDA/2021 (eoffice299800) dated
06.07.2024 issued by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petitI'On, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 ISSued
by Respondent No.2, Pending disposal of WP 17009 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU YASHWANTH,
Advocate for the Petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Advocate for the
Respondent No.2 and of SRI SRINIVAS RAO BODDULURl, Advocate for the
Respondent Nos.3 & 4.
vyRIT PETITION NO: 17011 OF 2_OL2±
Between :
Lavudya Rambal', W/o Sri Ramulu, Aged about 67 years R/o H No 7156,
Pandurangapuram, Khammam507001.
...Petitioner
AND
1. The State of A.P., Rep. by its PrI.Secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4th Floor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
...Respondents
PetI'tl'On under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
pendl'ng between the Respondent Nos.3& 4 as being illegal, arbitrary, unjust,
violative of Principles of Natural Justice, violative of the provisions of the
Greater Hyderabad Municipal Corporation Act,1955 and violative of Articles
14, 21 and 300A of the Constitutl'on of India and Consequently set aside the
Proceedings Vide B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated
06.07.2024 issued by the Respondent No.2.
lANO: 1 OF2024:
_ _
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidav]'t filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 17011 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU
YASHWANTH, Advocate for the Petitioner and of GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respondent No.1 and of SRI J.DILEEP KUMAR,
Advocate for the Respondent No.2 and of SRI SRINIVAS RAO BODDULURl,
Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO: 17023 OF 2024
Betwee n :
Al'nampudi Nageswara Rao, S/o Ayyanna, Aged about 68 years,
R/o.H.No.71409, Koyavaripalem, Enamadala, Guntur522019.
...Petitioner
AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
FIat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Busl'ness. R/o D.No.2349/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'writ of Mandamus^' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
Pending between the Respondent Nos.3& 4 as being illegal, arbitrary, unjust,
violative of Principles of Natural Justice, violative of the provisions of the
Greater Hyderabad Municipal Corporation Act,1955 and violative of Articles
14, 21 and 300A of the Constitution of India and Consequently set aside the
proceedings vide B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated
06.07.2024 issued by the Respondent No.2.
_
lANO: 1 OF2024:
_
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 17023 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU
YASHWANTH, Advocate for the Petitioner and of GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respondent No.1 and of SRI J.DILEEP KUMAR,
Advocate for the Respondent No.2 and of SRI SRINIVAS RAO BODDULURI,
Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO: 19744 OF 2Q_2±
Between.I
VaIIabhaneni Satyanarayana, s/o Subba Rao, Aged about 69 years, R/o Door
No 4133, Korumamidi, Nidadavolu, West Godavari534305.
Petitioner
AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4thFIoor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017.Rep by its Managing Partner.
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activI|ty SOlely because Of the Civil disputes
pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
provisions of the Greater Hyderabad Municipal Corporation Act, 1955 and
violative of Articles 14, 21 and 300A of the Constitution of India and
Consequently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151' of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19744 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the earller Order of the High Court
dt.28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments ofSRI KALEPU YASHWANTH,
Advocate for the Petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Standing Counsel
for the Respondent No.2.
WRIT PETITION NO: 19745 OF 2024
Between:
Pilla Narasingarao, S/o Pilla Bangarayya, Aged about 63 years R/o Door No
520, PM Palem, Chandrampalem, Pothinamallayapalem, VIsakhapatnam
530041
Petitioner
AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA& UD,
Seoretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater VIsakhapatnam Municipal Corporation, VIshakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
FIat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Article 226 of the Constitutl'on of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil dlsputes
pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
provisions of the Greater Hyderabad Municipal Corporation Act, 1955 and
violative of Articles 14, 21 and 300A of the Constitution of India and
Consequently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 l`(eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151 of CPC I'S filed Praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No,2, Pending disposal of WP 19745 of 2024, on the fl'Ie of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of Ms. Kalepu Yashwanth,
Advocate for the Petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Advocate for the
Respondent No.2 and of SRI SRINIVAS RAO BODDULURl, Advocate for the
Respondent Nos.3 & 4.
urRIT PETITION NO: 19746 OF 202_±
Between :
Abbina Hanumantha Rao, S/o AbbI'na Subba Rao, Aged about 64 years R/o
Door No.2146, Near Water Tank, Sangayagudem, Devarapalli Mandal West
Godavari534313.
...Petitioner
AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4th FIoor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017.Rep by its Managing Partner,
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
...Respondents
Petition under Article 226 of the Constitution of India Its filed praying that
in the circumstances stated in the affidavit fl'led therewith, the High Court may
be pleased to issue an appropriate writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 hereln in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
Pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of princl'ples of Natural Justice, violative of the
provlsions of the Greater Hyderabad Municipal Corporation Act, 1955 and
violative of Articles 14, 21 and 300A of the Constitution of India and
Consequently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
Circumstances Stated in the affidavit filed in Support Of the Petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pendl'ng disposal of WP 19746 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of Sri Kalepu Yashwanth,
Advocate, Advocate for the Petitioner and of GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respohdent No.1 and of Sri J.Dileep Kumar,
Standing Counsel for the Respondent No.2 and of Sri Bodduluri Srinivas Rao,
Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO: 19751 OF 2024
Betwee n :
Vallabhani Bujjiraju, S/o Subbanna, Aged about 72 years R/o H.No.538,
Vedullakunta, Gopalpuram Mandal, West Godavari534316.
Petitioner
• AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managl'ng partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
petition under Article 226 of the Constitution of lndl'a is filed praying that
in the circumstances stated In the affldavI't filed therewith, the High Court may
be pleased to issue an approprlate wrl't or order or direction more partlcularly
in the nature of 'writ of Mandamusl declaring the action of the Respondents
more Particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keepIng the Building perml'ssion granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the cl'vil disputes
pending between the Respondent No.3 and Respondent No.4 as being l'llegaI,
arbitrary, unjust, violative of principles of Natural Justice, violative of the
Provisions Of the Greater Hyderabad Municipal Corporation Act, 1955 and
vio]atl've of Articles 14, 21 and 300A of the Constl'tution of India and
consequently set aside the proceedl'ngs vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 ISSued
by the Respondent No.2.
lANO: 1 OF 2024:
petition under Section 151 of CPC is filed praying that in the
circumstances stated l'n the affidavit filed l'n support of the petition, the Hl'gh
court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZWDA/2021 (eoffl'ce299800) dated 06.07.2024 issued
by Respondent No.2, Pendl'ng disposal of WP 19751 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the earlier Order of the High Court
dt.28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU YASHWANTH,
Advocate for the Petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Advocate for the
Respondent No.2 and of SRI BODDULURI SRINIVAS RAO, Advocate for the
Respondent Nos.3 & 4.
WRIT PETITION NO: 19752 OF 2024
Betwee n :
Gadde Lakshmana Rao, S/o G Ramachandra Rao, Aged about 80 years R/o
Door No 1247, GaddeVari Street, uttayagudem, Ganapavaram Mandal, West
District534447.
Petitioner
AND
1. The State of A.P., Rep. by its PrI.Secy.Department of MA& UD,
Secretariat.Velagapudj, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017.Rep by its Managl'ng Partner.
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or dl'rection more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein In issuing Proceedings
vide B .A No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
Pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
provisions of the Greater Hyderabad Municipal Corporation Act, 1955 and
violative of Articles 14, 21 and 300A of the Constitution of India and
Consequently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
IANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that l'n the
circumstances stated in the affidavit filed in support of the petitlon, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffl'ce299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19752 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the earlier Order of the High Court
dt.28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herel'n and upon hearl'ng the arguments of sri KALEPU YASHWANTH,
Advocate for the petitl'oner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Standing Counsel
for the Respondent No.2.
WRIT PETITION NO: 19753 OF 2024
Betwee n :
Gadde Muniswara Rao, S/o Ramachandra Rao, Aged about 68 years R/o
Door No 1101, Bollina VariVeedhi, Yernagudem, West Godavari534313.
I.Petitioner
AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA& UD,
Secretariat.VelagapudI', Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017.Rep by its Managing Partner.
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1,Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No,1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the RespondentNo.3 to stop the work and not to proceed
with any further construction activl'ty solely because of the civil disputes
pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
Provisions Of the Greater Hyderabad Municipal Corporation Act, 1955 and
violative of Articles 14, 21 and 300A of the Constitution of India and
Conseq uently set aside the proceedings vlde
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
PetitI'On under Section 151 of CPC is filed praying that l'n the
circumstances stated in the affidavit filed in support of the petition, the High
Court .may be pleased to suspend the operatl'on of proceedings vide
B.A.No.1086/3960/B/ZWDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19753 of 2024, on the file of the
Hl'gh Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01,2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of Ms.Kalepu Yashwanth,
Advocate for the petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Standing Counsel
for the Respondent No.2.
±A±BIT PETITION NO: 19755 OF 202±
Betwee n :
Achanta Venkateswar Rao, S/o A <Satyanarayana, Aged about 62 years R/o
Door No 3/17, Sangayagudem, DevarapaIIi MandaI, West Godavari534313.
...Petitioner
AND
1. The State of A.P., Rep. by its PrI.Secy.Department of MA& UD,
SecretarI'at, Velagapudi, Amaravati, Guntur District.
2. The Greater Vlsakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4th Floor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
pending between the Respondent Nos.3& 4 as being illegal, arbitrary, unjust,
violative of Principles of Natural Justice, violative of the provisions of the
Greater Hyderabad Municipal Corporation Act,1955 and violative of Articles
14, 21 and 300A of the Constitution of India and Consequently set aside the
proceedings vide B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated
06.07.2024 issued by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19755 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU
YASHWANTH, Advocate for the petitioner and of GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respondent No.1 and of SRI J.DILEEP KUMAR,
Advocate for the Respondent No.2' and of SRI SRINIVAS RAO BODDULURI,
Advocate for the Respondent Nos.3 & 4.
yyR[T PETITION NO: 19756 OF _2Lg2±
Betwee n :
GoIIa Mohan Rao, S/o Goila Subbarayudu, Aged about 81 years R/o Door No
1307, Plot no 44, Kailasagiri road. cooperative Layout, Visalakshi Nagar,
Visakhapatnam530043.
Petitioner
AND
1. The State of A.P., Rep. by its PrI.Secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporatl'on, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petl'tion under Article 226 of the Constitution of lndl®a is filed praying that
in the circumstances stated In the affidavit filed therewith, the High Court may
be pleased to issue an appropriate wrI't Or Order Or direction more Particularly
in the nature of 'Writ of Mandamusl declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/396O/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
provisions of the Greater Hyderabad Municipal Corporation Act, 1955 and
vio]ative of Articles 14, 21 and 300A of the Constitution of India and
Conseq uently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1 O86/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19756 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, O3.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU YASHWANTH,
Advocate for the Petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Advocate for the
Respondent No.2 and of SRI BODDULURI SRINIVAS RAO, Advocate for the
Respondent Nos.3 & 4.
WRIT PETITION NO: 19767 OF 2024
Betwee n :
Gadde Someswara Rao, S/o G Ramachandra Rao, Aged about 62 years, R/o
Door No 1247, Gadde Vari Street, Buttayagudem, Ganapavaram Mandal,
West Godavari Dl'strict534447.
Petitioner
AND
1, The State of A.P., Rep. by its prl.secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
FIat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, Old Dalry Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Article 226 of the Constitution of lndl'a is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate writ or order or direction more particularly
in the nature of 'WrI't Of Mandamus' declaring the action of the Respondents
more Particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keeping the Bul'lding permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
Pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
PrOVlSiOnS Of the Greater Hyderabad Municl'paI Corporation Act, 1955 and
violative of Articles 14, 21 and 300A of the Constitution of India and
Consequently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eofflce299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151 of CPC js filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending dlsposal of WP 19767 of 2024, on the file of the
High Court,
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of sri Kalepu Yashwanth,
Advocate for the Petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Advocate for the
Respondent No.2.
WRIT PETITION NO: 19798 OF 2024
Between :
Lakamsani Krishnaveni, W/o Chakradhara Rao, Aged about 71 years R/o
Door No 8482, Sri Satya Sai Nivas old CBI Down, Visakhapatnam530 017.
Petitloner
AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA& UD,
Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam"unicipaI Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4th FIoor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managl'ng partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
petition under Article 226 of the Constitution of lndl'a is filed prayIng that
in the circumstances stated in the affidavit filed therewI'th, the High Court may
be pleased to issue an appropriate wrl't or order or dI'reCtiOn more Particularly
in the nature of 'writ of Mandamus' declaring the action of the Respondents
more parfI'Cularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keeping the Building perml'ssion granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further constructI®On activity solely because of the civl'l dl'sputes
pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of prl'nciples of Natural Justice, vjolative of the
Provisions Of the Greater Hyderabad Municipal Corporation Act, 1955 and
vl'olative of Articles 14, 21 and 300A of the Constitution of India and
Consequently set aside the proceedl'ngs lvide B.A.No.1086/
3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued by the
Respondent No.2.
IANO: 1 OF 2024:
Petition under sectl'on 151\ of CPC is filed prayl'ng that in the
cl'rcumstances stated in the affldavl't filed in support of the petition, the HI'gh
court may be pleased to suspend the operation of proceedings vl'de
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated o6.07.2024 issued
by Respondent No.2, Pending dISPOSal of WP 19798 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the Petition and the
affidavit filed in support thereof _and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU
YASHWANTH, Advocate for the Petitioner and of GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respondent No.1 and of SRI J.DILEEP KUMAR,
Advocate for the Respondent No.2 and of SRI SRINIVAS RAO BODDULURl,
Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO: 19801 OF 2024
Betwee n :
Eedala Narayana Rao, S/o. E. Verraju, Aged about 67 years, R/o. Door. No.
21311, Munisibu Gari Veedhl', Katheru, East Godavari 533105.
...Petitioner
AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA & UD,
Secretariat, Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4thFIoor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017.Repr`by its ManagI'ng Partner.
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
...Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the actI'On Of Respondent No.2 herein in issul'ng proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eofflce299800) dated 06.O7.2024
keeping the Building permission granted to the Respondent No.3 I'n abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction actl'vl'ty solely because of the civil disputes
pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of principles of Natural Justice, vI'OIatl've of the
Provisions Of the Greater Hyderabad Municipal Corporation Act, 1955 and
violative of Articles 14, 21 and 300A of the Constitution of India and
Conseq uently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF 2024:
Petitl'on under sectl'on 151 of CPC I'S filed Praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZWDAI2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending dl'sposal of wp 19801 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusl'ng the petition and the
affldavl't filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU YASHWANTH,
Advocate for the petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Standl'ng Counsel
for the Respondent No.2 and of SRI BODDULURI SRINIVASA RAO,
Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO: 19873 OF 2024
Betwee n :
AIIuri Rao Venkata, S/o AIIuri Rathaiah, Aged about 72 years, R/o Door No
1230, Kornaqndam, Buttayagudem, Ganapavaram MandaI, West Godavari
5344471.
Petitioner
AND
1. The State of A.P., Rep. by its Prl.Secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4thFloor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultrl'es, old Dairy Farm, Adarsh
Nagar, VI'SakhaPatnam.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
Pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
provisions of the Greater Hyderabad Municipal Corporation Act, 1955 and
violatl've of Articles 14, 21 and 300A of the Constitution of India and
Consequently set aside the proceedings vI'de
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
LLNO: 1 OF 2Q24:
Petition under section 151 of CPC is filed prayl'ng that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operatlon of proceedings vide
B.A.No.1086/3960/B/ZWDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19873 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the Hlgh Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herel'n and upon hearl'ng the arguments of SRI KALEPU YASHWANTH,
Advocate for the petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Standing Counsel
for the Respondent No.2 and of SRI BODDULURI SRINIVASA RAO,
Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO.I 19878 OF 2024
Betwee n :
Achanta Ramarao, S/o Jagadeeswa+arao, Aged about 72 years R/o Door No
3146, Gandhi Nagaram, Yernagudem, West Godavari534313.
Petitioner
AND
1. The State of Andhra Pradesh, Rep. by its PrI.Secy.Department of MA
and UD, SecretarIat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4th FIoor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, S/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of lWrit of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein in issuing proceedings
vl'de B .A No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No ,3 to stop the work and not to
proceed with any further construction actl'vity solely because of the civil
disputes pending between the Respondent No.3 and Respondent No.4 as
being illegal, arbitrary, unjust, violatjve of principles of Natural Justice,
violative of the provisions of the Greater Hyderabad Municipal Corporation
Act,1955 and violative of Articles 14, 21 and 300A of the Constitution of India
and Consequently set aside the proceedings vide B
A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
__
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide B.A.
No.1086/3960/B/ZWDA/2021 (eoffice299800) dated 06.07.2024 issued by
Respondent No.2, Pending disposal of wp 19878 of 2024, on the file of the
High Court.
The petl®tion coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of KALEPU YASHWANTH,
Advocate for the petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Standing Counsel
for the Respondent No.2 and of SRI BODDULURI SRINIVASA RAO,
Advocate for the Respondent Nos.3 & 4.
vyRIT PETITION NO: 19950 OF 2024=
Betwee n :
Lanka Srinivasa Rao, S/o Sriramulu, Aged about 66 years, R/o Door No 313130,
Saibaba Street, Dabagardens, Visakhapatnam530001.
Petitioner
AND
1. The State of A.P,, Rep. by its Prl.Secy.Department of MA& UD,
Secretariat.Velagapudl', Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporatl'on, Vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
FIat.No.502, 4th Floor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultries, old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavit filed therewith, the High Court may
be pleased to issue an appropriate Writ or order or direction more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herel'n in issul'ng proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keeping the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction activity solely because of the civil disputes
pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of Principles of Natural Justice, violative of the
provisions of the Greater Hyderabad Municipal Corporation Act, 1955 and
violative of Articles 14, 21 and 300A of the Constitution of India and
Conseq uently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19950 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of sri srikalepu Yashwanth,
Advocate for the Petitioner and of GP MUNCIPAL ADMN AND URBAN DEV
AP for the Respondent No.1 and of SRI J.DILEEP KUMAR, Standing Counsel
for the Respondent No.2 and of SRI BODDULURI SRINIVASA RAO,
Advocate for the Respondent Nos.3 & 4.
!fl!B!I PETITION NO: 19959 OF 2Q2±
Between :
potluri Narasl'mha Rao, S/o Late Krishnamurthy, Aged about 63 years R/o
Door No 281410, Opp. Melody Theatre, suryabagh, visakhapatnam530020.
Petitioner
AND
1. The State of A.P., Rep. by its prl.secy.Department of MA& UD,
Secretariat.Velagapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnam Municipal Corporation, vishakhapatnam,
Rep by its Commissioner.
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
Flat.No.502, 4th Floor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017. Rep by its Managing Partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Business. R/o D.No.2349/1, Krishna Poultrl'es, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Article 226 of the Constitution of India is filed praying that
in the circumstances stated in the affidavl't filed therewith, the High Court may
be pleased to l'ssue an appropriate wrI't Or Order Or dl'reCtI'On more Particularly
in the nature of lwrit of Mandamus' declaring the action of the Respondents
more Particularly the action of Respondent No.2 herein in issuing proceedings
vide B .A No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024
keepI'ng the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction actI'Vity solely because of the civil disputes
pending between the Respondent No.3 and Respondent No.4 as being illegal,
arbitrary, unjust, violative of principles of Natural Justice, violative of the
Provisions Of the Greater Hyderabad Municipal corporation Act, 1955 and
violative of Artl'cles 14, 21 and 300A of the Constitution of India and
Consequently set aside the proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffllce299800) dated 06.07.2024 issued
by the Respondent No.2.
lANO: 1 OF2024:
Petition under Section 151 of CPC is filed praying that in the
circumstances stated in the affidavit filed in support of the petition, the High
Court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19959 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support thereof and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU
YASHWANTH, Advocate for the Petitioner and of GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respondent No.1 and of SRI J.DILEEP KUMAR,
Advocate for the Respondent No.2 and of SRI SRINIVAS RAO BODDULURI,
Advocate for the Respondent Nos.3 & 4.
WRIT PETITION NO: 19960 OF 2024
Betwee n :
Daparthi Satyanarayana, S/o D Narayana, Aged about 66 years R/o Door No
231, Ramalayam Veedhi, Gowripatnam, West Godavari534313.
Petitioner
AND
1. The State of A.P., Rep. by its Prl,Secy.Department of MA& UD,
Secretariat.Ve[agapudi, Amaravati, Guntur District.
2. The Greater Visakhapatnain Munl'cipaI Corporation, Vishakhapatnam,
Rep by its Commissioner,
3. M/s.Hayagreeva Farms and Developers, Door.No.62020/1,
FIat.No.502, 4th FIoor, Sukshetra East Point, East Point Colony,
Visakhapatnam530017, Rep by its Managlng partner
4. Ch. Jagadeeswarudu, s/o Rama Rao, Aged about 64 years, Occ.
Busl'ness. R/o D.No.2349/1, Krishna PoultrI'eS, Old Dairy Farm, Adarsh
Nagar, Visakhapatnam.
Respondents
Petition under Artl'cle 226 of the Constitution of India l's filed praying that
in the circumstances stated in the affidavit filed therewlth, the High Court may
be pleased to issue an approprl'ate writ or order or dl'rection more particularly
in the nature of 'Writ of Mandamus' declaring the action of the Respondents
more particularly the action of Respondent No.2 herein In issul'ng proceedl'ngs
vide B .A No.1086/3960/B/ZlrvDAI2021 (eoffice299800) dated 06.07.2024
keepl'ng the Building permission granted to the Respondent No.3 in abeyance
and further directing the Respondent No.3 to stop the work and not to proceed
with any further construction actl'vity solely because of the civil disputes
pending between the Respondent Nos.3& 4 as belng illegal, arbitrary, unjust,
violative of Principles of Natural Justice, violative of the provisions of the
Greater Hyderabad Municipal Corporation Act,1955 and violative of Articles
14, 21 and 300A of the Constitution of lndl'a and Consequently set asl'de the
Proceedings vI'de B.A.No.1086/3960/B/ZlrvDA/2021 (eoffice299800) dated
06.07.2024 I'SSued by the Respondent No.2.
JAJNO: 1 OF 2Q2±:
Petition under section 151 of CPC is filed praying that in the
circumstances stated l'n the affidavit filed in support of the petition, the High
court may be pleased to suspend the operation of proceedings vide
B.A.No.1086/3960/B/ZWDA/2021 (eoffice299800) dated 06.07.2024 issued
by Respondent No.2, Pending disposal of WP 19960 of 2024, on the file of the
High Court.
The petition coming on for hearing, upon perusing the petition and the
affidavit filed in support ther6of and the order of the High Court dated
28.ll.2024,12.12.2024, 03.01.2025, 09.01.2025, 24.01.2025 & 06.02.2025
made herein and upon hearing the arguments of SRI KALEPU
YASHWANTH, Advocate for the Petitioner and of GP MUNCIPAL ADMN AND
URBAN DEV AP for the Respondent No.1 and of SRI J.DILEEP KUMAR,
Advocate for the Respondent No.2 and of SRI SRINIVAS RAO BODDULURl,
Advocate for the Respondent Nos.3 & 4, Court made the foIIowl®ng;
COMMON ORDER:
'[At request of learned counsel on either side, post these matters on 19|02.2025 at 2.15 p.m. for hearing.
Interim order granted earlier is extended till then."
)/,? a SD/ K.SRINIVASA RAJU //TRUE COPY// ASSISTANT REGISTRAR s ECTI 6;fu%F#E R To
1. One CC to Sri. Ajay Kumar Kanaparthi, Advocate [OPUC]
2. One CC to Sri. M.R.K. Chakravarthy, Advocate [OPUC]
3. Two cos to GP for Municipal Administration & Urban Development,High Court of Andhra Pradesh. [OUT]
4. One CC to Sri K.Madhava Reddy, Standing Counsel [OPUC]
5. One CC to S_ri V.Surya Kiran, Standing Counsel [OPUC]
6. One CC to Sri Kalepu Yashvianth, Advocate [OPUC]
7. One CC to Sri J.Dileap Kumar, Advocate. [OPUC]
8. One CC to Sri Srinivas Rao Bodduluri, Advocate. [OPUC]
9. Two C9s fo~ ZGF for Revenue, High Court ofAP [OUT]
10. Two cos to Advocate General, High Court ofAndhra Pradesh [OUT] ll. One spare copy / t ``` HIGH COURT VS,J DATED: 13/02/2025 POST THESE MATTERS ON 19.02.2025 AT 2.15 P.M FOR HEARING ORDER W.P. Nos.15026,16982,17008,17009,17011,17023,19744] 19745,19746, 19751,19752,19753] 19755,19756,19767,19798119801,19873,19878] 19881,19950,19959,19960 of 2024 INTERIM ORDER EXTENDED Fg [16 FEB 3025l ti